Ramdeo Mahto vs The State Of Jharkhand
2021 Latest Caselaw 2520 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (D.B.) No. 78 of 2021
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        Ramdeo Mahto                                             --- --- Appellant
                                        Versus
        The State of Jharkhand.                                  -- --- Respondent
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CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh The Hon'ble Mrs. Justice Anubha Rawat Choudhary Through Video Conferencing

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For the Appellant : Mr. Dhirendra Kr. Prasad, Adv. For the State : Mr. Abhay Kr. Tiwari, A.P.P.

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04/24.07.2021 Sole appellant stands convicted for the offence punishable under Sections 376(1) and 376(3) of the I.P.C. as well as Section 4 of the POCSO Act, by the impugned judgment of conviction dated 02.02.2021 passed in POCSO Case No.49/2019 by the court of learned Additional Judicial Commissioner-IV-cum-Special Judge (POCSO), Ranchi and has been sentenced to undergo R.I. for seven years with a fine of Rs.5,000/- for the offence punishable under Section 376(1) of the I.P.C. and a default sentence, further sentenced to undergo rigorous imprisonment for twenty years with a fine of Rs. 10,000/- and a default sentence under Section 376(3) of the I.P.C and also sentenced to undergo R.I. for twenty years with a fine of Rs.10,000/- and a default sentence under Section 4 of the POCSO Act, vide the impugned order of sentence dated 04.02.2021.

Admit.

Call for the lower court records from the court of Learned Additional Judicial Commissioner-IV-cum-Special Judge (POCSO), Ranchi in connection with POCSO Case No.49/2019.

Prayer for suspension of sentence made through I.A. No.3151/2021 shall be considered after receipt of the lower court records.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Shamim/